High Courts15 Jun 2007Dismissed
Hanil Era Textiles Ltd. Vs Namdeo Mukund Deoghare
Bombay High Court · (2009) ACJ 947 : (2008) 1 ALLMR 706 : (2007) 114 FLR 967 : (2007) 4 MhLj 820
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,809 of 3,669
High Courts15 Jun 2007Dismissed
Osnar Paints and Contractors Pvt. Ltd. Vs Western India Shipyard Limited
Bombay High Court · (2008) 1 BomCR 879 : (2008) 143 CompCas 139 : (2008) 88 SCL 196
Companies Act, 1956 — Section 432, 433, 434(1)
High Courts15 Jun 2007Allowed
Porwal Auto Services and Others Vs Punjab and Sindh Bank
Bombay High Court · (2007) 6 ALLMR 161 : (2007) 6 BomCR 321 : (2007) 4 MhLj 806
High Courts15 Jun 2007Allowed
Jaya Sanjiv Mehta Vs Sanjiv Baldev Mehta
Bombay High Court · (2007) 2 DMC 487
Hindu Marriage Act, 1955 — Section 9
High Courts14 Jun 2007
State of Goa Vs Premanand Keshav Haldankar
Bombay High Court · (2007) 06 BOM CK 0169
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 325, 506
High Courts14 Jun 2007
Soloman Raj Sigo Vs The Municipal Corporation of Gr. Bombay
Bombay High Court · (2007) 5 BomCR 350 : (2007) 109 BOMLR 1419 : (2007) 4 MhLj 125
Bombay Municipal Corporation Act, 1888 — Section 314
High Courts14 Jun 2007Allowed
Mr. Mohan Girdhar Singh Vs The State of Maharashtra
Bombay High Court · (2007) CriLJ 3855
Penal Code, 1860 (IPC) — Section 390, 392, 394, 397, 450
High Courts14 Jun 2007Allowed
Shri Prakash Vishnupant Tile and Shri Vishwamber Vishnupant Tile (Since deceased through LR Vijendra Madhukar Tile) Vs Ramchandra Ganesh Pathak (Since deceased through his LRs. Smt. Indirabai Ramchandra Pathak and Others)
Bombay High Court · (2007) 6 ALLMR 802 : (2007) 5 BomCR 118 : (2007) 109 BOMLR 1233 : (2007) 4 MhLj 811
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 5(7)Constitution of India, 1950 — Article 227
High Courts14 Jun 2007Dismissed
Mr. Prakash Vernekar Vs State of Goa and Mrs. Stella D''Souza
Bombay High Court · (2007) CriLJ 4649
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27
High Courts14 Jun 2007Allowed
Alpa Bhaskar Jagdhane and Others Vs Saras Plastic Pvt. Ltd. and Others
Bombay High Court · (2007) 5 ALLMR 696 : (2008) 2 BomCR 382 : (2007) 6 MhLj 249
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 30(2), 31, 31(1)
High Courts14 Jun 2007
Shri Domnic Issac, Proprietor of M/s. Premier Builders, Engineers and Contractors Vs Union of India
Bombay High Court · (2007) 06 BOM CK 0020
Arbitration and Conciliation Act, 1996 — Section 8
High Courts13 Jun 2007Dismissed
Nathu Keru Bhatre, Indian Citizen Vs State of Maharashtra State of Maharashtra Vs Mahadeo Dhondu Chavan and Ramu Maruti Pawar
Bombay High Court · (2007) CriLJ 3849
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 302
High Courts13 Jun 2007Allowed
Pratik Karnavat, under guardianship of his mother Lilabai wodow of Prakashchand Karnavat and Madanlal Chhajed Vs The State of Maharashtra, The Deputy Collector (Land Acquisition Officer), Khiraji Khandare and Govind Thite
Bombay High Court · (2007) 5 ALLMR 572 : (2007) 5 MhLj 720
Land Acquisition Act, 1894 — Section 11, 11A, 4, 6
High Courts13 Jun 2007
Health Secure (India) Private Limited and Another Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2007) 4 BomCR 543
Constitution of India, 1950 — Article 226
High Courts13 Jun 2007
Shri Nivruti G. Ahire Vs The State of Maharashtra, Finance Department, The Dy. Secretary, Finance Department, The Special Officer, Departmental Enquiries, Bombay Division and The Commissioner of Sales Tax
Bombay High Court · (2007) 4 ALLMR 347 : (2007) 109 BOMLR 1302 : (2007) 4 MhLj 284
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts13 Jun 2007Dismissed
Nivruti G. Ahire Vs State of Maharashtra and others
Bombay High Court · (2007) 4 ALLMR 347 : (2007) 109 BOMLR 1302 : (2007) 4 MhLj 284
Constitution of India, 1950 — Article 136, 141Limitation Act, 1963 — Section 5
High Courts13 Jun 2007
Mrs. Asha Anilkumar Kataria Sole proprietor of KAT STOCKS Vs Ashokkumar Bafna, Proprietor of K. Ashokkumar Bafna and Ashok and Co., Rajkumar Bafna and Kevalchand Bafna
Bombay High Court · (2007) 4 ALLMR 355 : (2008) 3 BC 149 : (2007) 5 BomCR 125 : (2007) 109 BOMLR 1273 : (2007) 4 MhLj 149 : (2008) 81 SCL 477
Arbitration and Conciliation Act, 1996 — Section 2(4), 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151, 2(2), 20Electricity (Supply) Act, 1948 — Section 49, 79
High Courts13 Jun 2007
The International Association of Lions Clubs Vs The Association of Lions India and Others
Bombay High Court · (2008) 2 BomCR 391 : (2007) 109 BOMLR 1109
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Trade and Merchandise Marks Act, 1958 — Section 30(1)Trade Marks Act, 1999 — Section 142
High Courts13 Jun 2007
The Principal Collector of Customs and The Union of India (UOI) Vs Capital Colour Lab. Pvt. Ltd. and The Board of Trustees of the Port of Bombay
Bombay High Court · (2007) 4 ALLMR 477 : (2008) 1 BomCR 494 : (2007) 6 MhLj 225
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 5(1), Order 9 Rule 13, 2(14)Major Port Trusts Act, 1963 — Section 120, 61, 62
High Courts12 Jun 2007Dismissed
Budhia Vesta Malpati Vs The State of Maharashtra
Bombay High Court · (2007) 06 BOM CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304